Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Odisha - Subsection Section 42(3) in The Orissa Shops and Commercial Establishments Act, 1956 (3)In making rules under this section, the State Government may provide that a contravention of the rules shall be punishable with fine which may extend to fifty rupees.
